Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 35 in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971 35. If on the date fixed for hearing, the applicant does not appear, the Appellate Officer may dismiss the appeal for default of appearance of the appellant.
